Saroj Kumar Mohapatra vs State Of Odisha

S. K. Sahoo, J

This matter is taken up by video conferencing mode.

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with G.R. Case No.487 of 2021 arising out of Mangalabag P.S. Case No.89 of 2021

pending in the Court of learned J.M.F.C.(City), Cuttack for offences punishable under sections 420/120-B of the Indian Penal Code.

The petitioner moved an application for bail before the Court of learned Addl. Sessions Judge -cum- Addl. Special Judge (Vigilance), Cuttack which

was rejected on 15.04.2021.

Considering the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody since 05.04.2021 and charge sheet

has already been submitted under sections 420/120-B of the Indian Penal Code, which are triable by Magistrate and taking into account the nature of

accusation and on hearing the learned counsel for the State, I am inclined to release the petitioner on bail.

Let the petitioner be released on bail in the aforesaid case on furnishing a bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent

sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further conditions as the learned Court may

deem just and proper subject to condition that the petitioner shall not indulge in any criminal activities.

Violation of any terms and conditions shall entail cancellation of bail.

The BLAPL is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available

in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice

No. 4587 dated 25th March 2020 as modified by Court's Notice No. 4798 dated 15th April 2021.

...............................